Section 56B(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)Any person including a Cooperative Society or Company may apply in Form XVIII to the Director or the Authority empowered by the State Government in this fee half for establishment of private sub e-market. Th applicant shall pay such application fees and in such manner as may be specified b the State Government from time to time Application fees shall be non refundable.
